ROYAL ENTERPRISES Vs. UNION OF INDIA AND OTHERS
LAWS(CAL)-2017-2-102
HIGH COURT OF CALCUTTA
Decided on February 08,2017

ROYAL ENTERPRISES Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) Two writ petitions are taken up for hearing analogously as both relates to immovable property.
(2.) W.P. 5539(W) of 2016 is filed by Bank Authority. W.P. 30245(W) of 2015 is filed by a natural person.
(3.) The bank authority claims security interest over an immovable property and seeks to proceed under the Sarfaesi Act, 2002 in respect thereof.;


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